Section 30(2) in Karnataka Co-Operative Societies Act, 1959
(2)The administrator so appointed shall, subject to the control of the Registrar and such instructions as he may give from time to time, exercise all or any of the functions of the committee or of any [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] of the co-operative society and take such action as he may consider necessary in the interest of the society.
